United India Insurance Company vs N.Yadagiri Yadaiah And 2 Others
2022 Latest Caselaw 411 Tel

                    HON'BLE SMT JUSTICE P.SREE SUDHA

                              C.M.A.No.812 OF 2007

JUDGMENT:

01. Aggrieved by the order dated 13-08-2007 passed in

W.C.No.8 of 2007 by the Commissioner for Workmen's

Compensation & Assistant Commissioner of Labour-I,

Hyderabad, this Civil Miscellaneous Appeal is filed.

02. A copy of Lok Adalat Award dated 24.09.2014 was

filed, in which, it was held that both the parties settled the matter

for an amount of Rs.3,92,043/- along with accrued interest and the

appellant-opposite party No.3 is entitled to get refund of

Rs.92,043/- along with accrued interest and the respondent-

claimant is permitted to withdraw the agreed amount.

03. In view of the settlement entered into between the

parties and the Award of the Lok Adalat, the Civil Miscellaneous

Appeal is dismissed. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________ SMT JUSTICE P.SREE SUDHA

Date: 02.02.2022 rkk

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